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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(4)(b) in Telangana Infectious Diseases Act, 1950

(b)When the body is removed for the purpose aforesaid it shall forthwith be taken direct to a burial or burning-ground or a crematorium, and there buried or cremated with the least practicable delay.